Section 262 in Criminal Rules of Practice and Circular Orders, 1990
262. Submission of Judgment by Magistrates:
- Except in cases dealt with under Sections 204(3), 252 and 256 to 258 of the Code Magistrates shall within a week from the passing of the Judgment or order or from the termination of enquiry send to the Sessions Judge :(a)all Judgments in the Form prescribed by Section 354 of the Code;(b)all orders of dismissal of complaints under Section 203 of the Code and Orders of discharge in respect of which further enquiry can be made or directed under Section 398 of the Code.(c)Extracts from Registers of Summary Trials ;(d)all proceedings held by them under Chapters VIII, X (except orders made under Section 143) and XXI of the Code ; and(e)extracts from the Registers of Preliminary Inquiries.Judgments submitted under this Rule, shall be accompanied by the information given in the Tabular Form prescribed above in Rule 67.
